Dr Charangowda B K vs The State Of Karnataka
2022 Latest Caselaw 3779 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 5TH DAY OF MARCH 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

              W.A. NO.3550 OF 2018 (S-RES)
                           IN
              W.P.No.41440 OF 2017 (S-RES)

BETWEEN:

DR. CHARANGOWDA B.K.
S/O B.M. KADAIAH
AGED ABOUT 38 YEARS
R/O 490, 1ST CROSS, 1ST MAIN
AGS LAYOUT, AREHALLI
BANGALORE-560061.
                                       ... APPELLANT

(BY MR. AKASH V.T. & MR. DEEPAK C.K. ADVS.,)

AND:

1.     THE STATE OF KARNATAKA
       BY ITS SECRETARY
       DEPARTMENT OF HEALTH & FAMILY WELFARE
       M.S. BUILDING, BENGALURU-560001.

2.     THE DIRECTOR OF MEDICAL EDUCATION
       ANANDA RAO CIRCLE
       BENGALURU-560001.

3.     THE GOVERNMENT DENTAL COLLEGE
       & RESEARCH INSTITUTE
       FORT, BENGALURU-560002
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     REPRESENTED BY ITS DIRECTOR/DEAN.

4.   DR. SHIVAKUMAR B
     S/O BORAIAH B
     AGED ABOUT 32 YARS
     RESIDING AT NO.103, 6TH MAIN
     2ND PHASE, 4TH BLOCK, BSK 3RD STAGE
     BANGALORE-560062.

                                              ... RESPONDENTS

(BY MR.   B. RAJENDRA PRASAD, HCGP FOR R1 & R2
    MR.   H. PAVANA CHANDRA SHETTY, ADV., FOR R4
    MR.   K. SREEDHAR, ADV., FOR R3
    MR.   N.B.N. SWAMY, ADV., FOR R4 (NOC))

                               ---

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER OF THE
LEARNED SINGLE JUDGE MADE IN WP NO.41440/2017 DATED
25/10/2018 AND TO ALLOW THE WRIT PETITION IN ITS ENTIRETY
AND TO GRANT RELIEF AS SOUGHT FOR BY AWARDING COSTS
AND TO PASS APPROPRIATE SUITABLE ORDER.

     THIS W.A. COMING ON FOR HEARING,               THIS    DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                             JUDGMENT

Mr.Akash V.T., learned counsel for the appellant.

Mr.B.Rajendra Prasad, learned High Court Government

Pleader for the respondent Nos.1 and 2.

Mr.N.B.N.Swamy, learned counsel for the respondent

No.4.

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw this appeal. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV